Ravi Singh Tomar vs Office Of Additional Director And Others

Manoj Kumar Gupta, CJ

Delay Condonation Application (IA No. 01/2026)

The instant intra-court appeal is reported to be beyond time by 03 days. The cause shown for the delay is found to be sufficient. Accordingly, the delay is condoned. Delay Condonation Application is allowed. Office is directed to allot a regular number to the instant intra-court appeal.

SPECIAL APPEAL No. 438 OF 2025

The present intra-court appeal is directed against the order of the learned Single Judge dated 19.11.2025, passed in Writ Petition (S/S) No. 1871/2025, filed by the appellant, challenging the compassionate appointment of respondent no. 3, who is younger brother of the appellant.

The case of the appellant before the writ Court was that his younger brother-Narendra Singh Tomar (non- appellant no. 3 herein) succeeded in procuring compassionate appointment, on basis of an affidavit purportedly signed by the appellant. The case of the appellant is that the said affidavit bears his forged signatures.

Learned Single Judge has noted the stand of the learned State Counsel that the appellant's mother, in her affidavit, stated that the appellant is living separately since last several years, and, therefore, compassionate appointment should be given to the younger brother of the appellant. The learned Single Judge has, therefore, declined to quash the appointment of respondent no. 3, but at the same time permitted the appellant to make representation, and has further directed that, in case any such representation is made, the same shall be decided in accordance with law.

The appellant, feeling aggrieved thereby, has filed the instant Appeal, contending that inquiry in this regard is already pending since 2024 and, therefore, the same should be directed to be completed.

As the learned Single Judge has already permitted the appellant to make a representation, with further direction to the State-respondents to decide the same in accordance with law, we find no good ground to interfere with the said order. In case any inquiry is already pending, on any representation filed by the appellant, it is desirable that the same is concluded expeditiously.

With the aforesaid observations, the instant intra- court appeal is dismissed.

All pending applications stand disposed of accordingly.